Delhi High Court - Orders
247 Of The Indian Succession Act, 1925 ... vs State Of Nct Of Delhi & Ors on 24 January, 2022
Author: Asha Menon
Bench: Asha Menon
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 24/2021, I.A.3804/2021(by the petitioners under Section
247 of the Indian Succession Act, 1925 r/w Section 151 CPC, for
appointment of the petitioners as administrator pendente lite)
SMITA PRASAD KUMAR & ANR. ..... Petitioners
Through: Mr. K.S. Mahadev, Advocate
versus
STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Satinder Singh Bawa, Advocate
for respondent no.1
Mr. Ashutosh Kumar, Advocate for
respondent No.2
Mr. Abhik Chimni, Mr. Lakshay
Garg, Mr. Shashwat Mehra,
Advocates for Respondents No.3 & 4
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 24.01.2022 [VIA VIDEO CONFERENCING]
1. Mr. Ashutosh Kumar, learned counsel for respondent no.2, submits that CS (OS)335/2020 is coming up for hearing on 17th February, 2022. The said suit has been filed in relation to the interpretation of the same Will in respect to which the present petition for letters of administration has been filed.
2. Learned counsel for the parties present informs that the settlement talks have failed. In these circumstances, list this matter along with Signature Not Verified Signed By:MANJEET KAUR TEST.CAS. 24/2021 Page 1 of 2 Signing Date:24.01.2022 23:28:02 CS(OS)335/2020 on the date already fixed before the Joint Registrar i.e. 17th February, 2022 for completion of pleadings in the instant matter as well.
3. The order be uploaded on the website forthwith.
ASHA MENON, J JANUARY 24, 2022 Ab Signature Not Verified Signed By:MANJEET KAUR TEST.CAS. 24/2021 Page 2 of 2 Signing Date:24.01.2022 23:28:02